NEW INDIA ASSURANCE CO LTD Vs. SAVUBEN DHOHABHAI

JUDGEMENT

(1.) ALL these appeals involve common questions on law and facts and hence, they are disposed of by this common judgment.

(2.) THESE appeals have been preferred against the order dated 15.07.1997 passed by the Motor Accident Claims Tribunal (Main), Jamnagar (for short, ?the Tribunal?) in Review Application No.7/1997 to 9/1997 whereby, the said applications were allowed.